Jakir Hussain vs The Union Of India And 4 Ors
2022 Latest Caselaw 1334 Gua

                                                                   Page No.# 1/2

GAHC010200962017




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/5402/2017

            JAKIR HUSSAIN
            S/O MD. NUR MAHAMMAD ALI, R/O VILLAGE-SARIAHTAIN, PS-NALBARI,
            DIST. NALBARI, ASSAM

            VERSUS

            THE UNION OF INDIA and 4 ORS.
            REP. BY THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HOME
            AFFAIRS, NEW DELHI-110001

            2:THE STATE OF ASSAM
             REP. BY THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM
             HOME and POLITICAL B DEPTT.
             DISPUR
             GUWAHATI-6

            3:THE DEPUTY COMMISSIONER
             NALBARI
             DIST. NALBARI
            ASSAM

            4:THE SUPERINTENDENT OF POLICE B
             NALBARI
             DIST. NALBARI
            ASSAM

            5:THE OFFICER IN CHARGE
             NALBARI POLICE STATION
             DIST. NALBARI
            ASSA

Advocate for the Petitioner   : MR.B BARMAN

Advocate for the Respondent : ASSTT.S.G.I.
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                                     BEFORE
                   HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                      HON'BLE MR. JUSTICE NANI TAGIA
                                :: O R D E R ::

21.04.2022 [N. Kotiswar Singh, J]

Heard Mr. B.C. Das, learned counsel for the petitioner. Also heard J. Payeng, learned Standing Counsel, Foreigners Tribunal for respondent Nos.2, 4 & 5; Ms. L. Devi, learned counsel appears on behalf of Mr. R.K.D. Choudhury, learned ASGI for respondent No.1 and Ms. K. Phukan, learned Govt. Advocate, Assam appears for respondent No.3.

Hearing concluded.

Judgment reserved.

                             JUDGE                               JUDGE



Comparing Assistant